SANGEETHA Vs. STATE

JUDGEMENT

(1.) This Criminal Revision Case has been filed against the dismissal of the petition filed by the petitioner in Crl.MP.No.491 of 2020 on the file of the District and Sessions Judge, Nagapattinam dated 12.02.2020.

(2.) The respondent herein has seized a Tata Motors-207 bearing Regn.No.TN 51 P 4362 as river sand has been illegally transported through the said vehicle and also registered an FIR on 14.12.2019 in Cr.No.350 of 2019 under Sections 379, 430 IPC and 21(1) of Mines and Minerals (Development and Regulation) Act, 1957.

(3.) The petitioner herein has filed a petition under Sections 457 and 451 of Cr.P.C., before the District and Sessions Court, Nagapattinam {Special Court constituted under Mines and Minerals (Development and Regulation) Act, 1957} seeking interim custody. The learned District and Sessions Judge, Nagapattinam, has taken the said petition on file as Crl.MP.No.491 of 2020 and dismissed the same by the order dated 12.02.2020. Aggrieved by the same, the petitioner has filed the present criminal revision case.